Section 9(2) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
(2)The appropriate authority shall after holding an enquiry and after itself satisfying that the applicant has complied with the requirements of the Act and these Rules and having regard to the advice of the Advisory Committee in this behalf, renew the certificate of registration, as specified in Form-B for a further period of five years from the date of expiry of the certificate of registration earlier granted.
